STATE OF BIHAR Vs. BINAY KUMAR JHA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This LPA under Clause 10 of Letters Patent Appeal has been preferred for setting aside the judgment and order dtd. 12/11/2009 in CWJC No. 11806 of 2009 (Binay Kumar Jha Vs. State of Bihar and Ors) passed by learned Single Judge of this Court.

(3.) Since the State has seriously challenged the authenticity of the documents placed on record by the writ petitioner- respondent herein hence disputed question of fact arise which cannot be easily adjudicated in the present petition, as such, as jointly prayed for we are passing the following order:-